SANTHI Vs. STATE

JUDGEMENT

(1.) The petitioner who was remanded to judicial custody on 15/2/2024 for the offences registered by the respondent Police under Ss. 4(1)(a) r/w 4(1-A)ii of TNP Act, in Crime No.91 of 2024 seeks bail.

(2.) The case of the prosecution is that the petitioner was found in illegal possession of 55 litres of ID arrack.

(3.) The learned Government Advocate (crl.side) raised objections stating that there are 22 previous cases against the petitioner.